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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in Uttar Pradesh Private Universities Act, 2019

(1)The State Government, if satisfied, after considering the compliance report submitted under Section 3 that the sponsoring body has complied with the provisions of sub-section (1) of Section 6, may, by a notification published in the Gazette permit the University to operate with such name and location as per the letter of Intent.